Section 78(2) in The Central Government General Pool Residential Accommodation Rules, 2017
(2)If the surety ceases to be in Government service or becomes insolvent or ceases to be available for any other reasons, the allottee shall furnish a fresh bond executed by another surety within thirty days from the date of his acquiring knowledge of such event or fact; and if he fails to do so, the allotment of the accommodation to him shall, unless otherwise decided by the Directorate of Estates, be deemed to have been cancelled with effect from the date of that event.
